Section 160A(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)[ If an order referred to in Rule 160 is modified in accordance with the amendments passed by the Assembly, the amended order shall be laid on the table.] [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.]
